Supreme Court - Daily Orders
State (Delhi) vs Yashvir Singh on 4 April, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.17 COURT NO.16 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3583/2019
(Arising out of impugned final judgment and order dated 05-09-2018
in CRLA No. 553/2001 passed by the High Court of Delhi at New
Delhi)
STATE (DELHI) Petitioner(s)
VERSUS
YASHVIR SINGH Respondent(s)
(IA No. 57285/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 04-04-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Parties Mr. K.M.Nataraj, ASG
Mr. Gurmeet Singh Makkar,AOR
Mr. Balaji Srinivasan, Adv.
Mr. Advrajan Kr.Chourasia, Adv.
Mr. B. V. Balaram Das, AOR
Ms. Gauri Neo Rampal, AOR
UPON hearing the counsel the Court made the following
O R D E R
The view taken by the High Court is reasonable and plausible and hence, we do not find any good reason and ground to interfere with the impugned judgment.
Accordingly, the special leave petition is dismissed. Pending application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.04.05 (BABITA PANDEY) 14:47:54 IST Reason: (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)